M/S Abhoy Enterprises vs The State Of Jharkhand
2025 Latest Caselaw 5771 Jhar

Jharkhand High Court

M/S Abhoy Enterprises vs The State Of Jharkhand on 12 September, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                    2025:JHHC:28040-DB




                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Contempt Case (Civil) No. 1107 of 2025
               M/s Abhoy Enterprises, office at Hamidganj, P.O. & P.S. Medininagar,
               Dist.-Palamau through its Partner one of the Mukhteshwar Pd. Singh,
               aged about 75 years, Son of Late Baijnath Singh, Resident of Flat No.
               D/101, Lotus Garden Complex, Rameshwaram Colony, Bariatu Road,
               P.O. & P.S. Bariatu, Dist. - Ranchi.   ...     ...   ...   Petitioner
                                   Versus
               1.     The State of Jharkhand
               2.     Shri Anil Prasad Gupta, Son of not known to the petitioner, The
               Executive Engineer, Drinking Water and Sanitation Department, Latehar
               Division, Latehar               ...      ...       ...   Opposite Parties
                                           ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Ms. Nanda Kumari, Advocate For the Resp-State: Mr. Devesh Krishna, S.C.(Mines)-III

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03/Dated: 12.09.2025

1. It is submitted by the learned counsel for the petitioner that the

judgment of which contempt has been complained of by the petitioner

has been complied with.

2. Accordingly, the contempt case is closed. Notice issued is

ordered to be discharged.

3. Pending Interlocutory Application, if any, stands disposed of.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

12th September, 2025 N.A.F.R. APK/VK.